Section 22(k) in The Specific Relief Act, 1977 (1920 A.D.)
(k)A contracts with B to buy from B's manufactory and not elsewhere all the goods of a certain class used by A in his trade. The Court cannot compel B to supply the goods, but if he does not supply them A may be ruined unless he is allowed to buy them elsewhere. Specific performance of the contract should be refused to B.
